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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Development Authorities Rules, 1983

(2)In case of exclusion of any area from a development area a copy of the draft proposal shall be forwarded by the State Government to the Authority from whose jurisdiction such area is proposed to be excluded inviting its views on the proposal within such time as may be specified by the State Government.